TECHI MENIA Vs. TABA TEM@ KABE

JUDGEMENT

(1.) Heard the learned counsel, Mr. D. Kamduk appearing for the petitioner and also heard Mr. K. Tama, learned counsel appearing for the respondent.

(2.) This is an application under Article 227 of the Constitution of India praying for quashing and setting aside the judgment and order dated 26.04.2018 passed by the District Judge, Yupia in Misc. First Appeal No.02/2017. By the impugned judgment, the Court below set aside the order of injunction dated 02.11.2017 passed by the Civil Judge (Sr. Division) Yupia in I.A. No. 68/2017.

(3.) Mr. Kamduk, has submitted that the Court below had decided the entire case while setting aside an injunction order passed under Order 39 Rule 1 and 2 of the CPC.